COURT ARCHIVE

Bombay High Court judgments

73,158 judgments · page 3,110 of 3,658

High Courts03 Sept 1965

Bhagwandas Ramcharandas Vs President, Municipal Committee, Achalpur City and Another

Bombay High Court · AIR 1967 Bom 143 : (1966) 68 BOMLR 721 : (1966) ILR (Bom) 902 : (1966) MhLj 1011

Central Provinces and Berar Municipalities Act, 1922 — Section 15(1), 22, 22(2)

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High Courts03 Sept 1965

Special Land Acquisition Officer (1) Bombay and Bombay Suburban District Vs Natverlal Jamnadas Muni

Bombay High Court · AIR 1968 Bom 31 : (1967) 69 BOMLR 168 : (1967) ILR (Bom) 588

Land Acquisition Act, 1894 — Section 11, 18, 3, 30, 31(2)Succession Act, 1925 — Section 212, 214

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High Courts01 Sept 1965

Niranjanshing Vs Bhagatrai and Another

Bombay High Court · AIR 1967 Bom 136 : (1966) 68 BOMLR 167 : (1966) ILR (Bom) 992

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High Courts01 Sept 1965

Devidasrao Vs Rangnath

Bombay High Court · (1966) MhLj 443

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High Courts31 Aug 1965

Niranjan Singh Vs Bhaktraj and others

Bombay High Court · (1966) MhLj 440

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High Courts31 Aug 1965

Devidasrao Janardanrao Vs Rangnath Ramji Kirdat and Another

Bombay High Court · AIR 1967 Bom 155 : (1966) 68 BOMLR 164 : (1966) ILR (Bom) 872

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High Courts31 Aug 1965

Rustamji Cawasji and Others Vs General Cotton Mills Ltd. and Others

Bombay High Court · AIR 1967 Bom 73 : (1966) 68 BOMLR 158 : (1966) ILR (Bom) 740

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 9

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High Courts31 Aug 1965

M/s. Sohanlal Sampatlal Vs Union of India

Bombay High Court · (1966) MhLj 520

Civil Procedure Code, 1908 (CPC) — Section 80Post Office Act, 1898 — Section 30, 31, 32, 33, 33

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High Courts26 Aug 1965

Employees'' State Insurance Corporation Vs Burmah-shell Oil Storage and Distributing Company of India Ltd.

Bombay High Court · (1965) 2 LLJ 472

Employees State Insurance Act, 1948 — Section 66Factories Act, 1948 — Section 14(1), 21, 21(1), 66

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High Courts23 Aug 1965

Kazi Faizuddin Kazi Azimuddin Vs Kashinath Dada and Another

Bombay High Court · AIR 1966 Bom 215 : (1965) 67 BOMLR 892 : (1966) ILR (Bom) 469 : (1966) MhLj 178

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High Courts20 Aug 1965

Jam Manufacturing Co. Ltd. Vs Sadashiv Sitaram

Bombay High Court · AIR 1967 Bom 43 : (1966) 68 BOMLR 152 : (1966) ILR (Bom) 716

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High Courts20 Aug 1965

Sunder Parmanand Lalwani and Others Vs Caltex (India) Ltd.

Bombay High Court · AIR 1969 Bom 24 : (1968) 70 BOMLR 37

Evidence Act, 1872 — Section 101, 18Trade and Merchandise Marks Act, 1958 — Section 12

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High Courts20 Aug 1965

Rangubai Vs Laxman Lalji Patil

Bombay High Court · AIR 1966 Bom 169 : (1966) 68 BOMLR 74 : (1966) ILR (Bom) 728

Hindu Succession Act, 1956 — Section 6

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High Courts17 Aug 1965

Bombay Port and Dock Employees'' Union and Another Vs Meher (M.R.) and Another

Bombay High Court · (1965) 2 LLJ 687

Industrial Disputes Act, 1947 — Section 11, 11(5), 2

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High Courts17 Aug 1965

Kirshna Gundu Potjate and Another Vs State

Bombay High Court · AIR 1966 Bom 145 : (1965) 67 BOMLR 822 : (1966) CriLJ 650 : (1966) ILR (Bom) 411

Criminal Procedure Code, 1898 (CrPC) — Section 173

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High Courts16 Aug 1965

Kapoor Silk Mills, Bombay Vs Mill Mazdoor Sabha, Bombay and Others

Bombay High Court · (1967) 2 LLJ 89

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High Courts10 Aug 1965

Hashomal Mulohand Vs J.S. Bajaj

Bombay High Court · (1966) MhLj 713

Displaced Persons (Claims) Act, 1950 — Section 10, 16, 2, 5, 6Evidence Act, 1872 — Section 1, 114Penal Code, 1860 (IPC) — Section 193, 228

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High Courts10 Aug 1965

Sarottamrao Vishwanathrao and Others Vs Ramrao Narayanrao

Bombay High Court · AIR 1966 Bom 237 : (1966) 68 BOMLR 10 : (1966) ILR (Bom) 707 : (1966) MhLj 235

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts05 Aug 1965

Rajmal Dagaduram Sheth Vs Kisan Vinayak Gujar and Others

Bombay High Court · AIR 1967 Bom 326 : (1965) 67 BOMLR 917 : (1966) ILR (Bom) 702 : (1966) MhLj 155

Limitation (Amendment) Act, 1963 — Article 136Limitation Act, 1908 — Article 182, 182(5)

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High Courts02 Aug 1965

Anant Janardhan Karandikar Vs State

Bombay High Court · (1967) CriLJ 28

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491

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